RAMPA APPARAO Vs. GATTU JAGAN MOHANA RAO

JUDGEMENT

(1.) Assailing the order dtd. 29/5/2000 of Agent to Government, East Godavari District, Kakinada, passed in O.S.No.5 of 1998, whereby the suit of the plaintiff is dismissed, the instant appeal has been preferred by the plaintiff in the said suit.

(2.) Heard Sri G. Vasantha Rayudu, learned counsel for the appellant through virtual mode and Sri V.V.L.N. Sarma, learned counsel for the respondents.

(3.) Both the parties in the appeal will be referred as they are arrayed in the suit.